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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2)(a) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(a)in the case of an appeal from an order under section 5, within twelve days from the date of publication of the order under sub-section (1) of that section;